PADDAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) As common questions of law arise for determination in these cases, I propose to dispose of them by a common order.

(2.) In these petitions, under Art. 226 of the Constitution, the petitioners have challenged -the demand notices issued by the respective officers of the Revenue Department.

(3.) The petitioners are the qwners or occupants of agricultural lands which are supplied with water from a major irrigation project called 'Tungabhadra Project'. In the impugned demand notices, each of the petitioner has been called upon to pay the amounts specified in the respective notices, as if it is arrears of land revenue. In some notices, the officer while specifying the name of the person, his a,ddress and the total amount due from the lands specified thereto, has not furnished any other details and in others in addition to the above, they have indicated the amounts due towards LR, WR, MC, RL LC EC and HC without, anywhere stating what those abbreviations stand fotr.